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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(10)(b) in West Bengal Consumer Protection Rules, 1987

(b)The State Government shall deliver, or cause to be delivered, to the President or the member, as the case may be, of the District Forum a copy of the articles of charge and the statement of imputations of misconduct or misbehaviour prepared under clause (a).